Delhi High Court - Orders
Kalanithi Maran vs Spicejet Limited & Anr on 8 August, 2024
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Amit Bansal
$~46 and 48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 171/2024
KALANITHI MARAN .....Appellant
Through: Mr Maninder Singh, Sr Advocate with
Ms Nandini, Ms Sonia Nigam, Mr Rajat
Das Gupta, Mr Akash Sharma and Mr
Rangasaran Mohan, Advocates
versus
SPICEJET LIMITED & ANR. .....Respondents
Through: Mr Amit Sibal, Sr Advocate with Mr K
R Sasiprabhu, Mr Kartikeya Asthana, Mr
Vishnu Sharma, Mr Goutham
Shivshankar, Advocates.
48
+ FAO(OS) (COMM) 173/2024
KAL AIRWAYS PRIVATE LIMITED .....Appellant
Through: Mr Saurabh Kirpal, Sr Advocate with
Ms Nandini, Ms Sonia Nigam, Mr Rajat
Das Gupta, Mr Akash Sharma and Ms
Adya Luthra, Advocates
versus
SPICEJET LIMITED & ANR. .....Respondents
Through: Mr Amit Sibal, Sr Advocate with Mr K
R Sasiprabhu, Mr Kartikeya Asthana, Mr
Vishnu Sharma, Mr Goutham
Shivshankar, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 08.08.2024 FAO(OS) (COMM) Nos. 171/2024 & 173/2024 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/08/2024 at 23:08:16 [Physical Hearing/Hybrid Hearing (as per request)]
1. The learned counsel for the respondents seeks accommodation, to which the learned counsel who appear on behalf of the appellants have no objection.
2. List the matter on 12.08.2024.
RAJIV SHAKDHER, J AMIT BANSAL, J AUGUST 8, 2024/PB Click here to check corrigendum, if any FAO(OS) (COMM) Nos. 171/2024 & 173/2024 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/08/2024 at 23:08:16